Section 48(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The following procedure shall be followed in respect of the newly admitted juveniles;-(a)receiving and search ;(b)disinfection and storing of juvenile's personal belongings and other valuables;(c)bath and haircut (unless prohibited by religion);(d)issue of toiletry items; new set of clothes, bedding and other outfit and equipment (as per scales);(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious diseases, mental ailments, addiction, etc. ;(f)segregation in specially earmarked dormitories or wards or hospitals in case of a child suffering from contagious disease requiring special care and caution ;(g)attending to immediate and urgent needs of the juveniles like appearing in examinations, interview letter to parent(s), personal problems etc., and verification by the Officer Incharge of age of juvenile as per order of the Board.
